Section 12(2) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(2)The Committee shall consist of the following members, namely: -(i)retired Judge of the High Court, to be nominated by the Government shall be the Chairperson of the Committee;(ii)the Secretary to the Government of Gujarat, Education Department (Primary and Secondary);(iii)the Secretary to the Government of Gujarat, Finance Department, or his nominee not below the rank of the Deputy Secretary;(iv)the Secretary, Gujarat Secondary and Higher Secondary Education Board or, as the ease may be, the Director, Primary Education, ex-officio, who shall be the Member-Secretary;(v)one representative from the self financed school management to be nominated by the Government;(vi)the Chartered Accountant, to be nominated by the Government.
